Section 12 in The Orissa Industries (Facilitation) Act, 2004
12. Rationalisation of inspection.
(1)Inspections under the provisions of applicable Acts and Rules or Orders or Instructions by different Authorities shall be conducted jointly with the Office of the Labour Commissioner, Chief Inspector of Factories and Boilers and Orissa State Pollution Control Board, once in a year and such inspections shall be based on random selection and shall be organised in the manner as may be prescribed.(2)Inspections against specific complaints may be conducted with authorisation by the Heads of the Departments and inspections in respect of pollution and safety aspects may be conducted as required under the relevant Acts and Rules or Orders or Instructions.
